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Judgment
23 paragraphs · 336 wordsHarnaresh Singh Gill, J
Case is taken up for hearing through video conferencing.
Through this petition, the petitioner seeks anticipatory bail in case bearing FIR No.73 dated 19.04.2020, registered at Police Station Baragudha, District
Sirsa, under Sections 380 and 454 IPC.
On 18.08.2020, this Court passed the following order:-
“Case is taken up for hearing through video conferencing.
Through this petition, the petitioner seeks anticipatory bail in case FIR No.73 dated 19.04.2020, registered at Police Station Baragudha, District Sirsa,
under Sections 380 and 454 IPC.
As per the prosecution version, complainant-Naresh Kumar, Principal of Govt. School, Panjuana, submitted a complaint regarding theft of mid-day
meal i.e. 9 bags of wheat and 3 bags of rice, worth Rs.13,500/-.
Learned counsel for the petitioner submits that the petitioner, who is 18-year of age, has been indicted as an accused on the basis of disclosure
statement suffered by co-accused.
Notice of motion.
On the asking of this Court, Mr. Ramesh Kumar Ambavta, AAG, Haryana, accepts notice on behalf of the respondent-State, and submits that co-
accused, namely, Deepak, Robin and Davinder were arrested and granted the benefit of regular bail.
Adjourned to 10.12.2020.
Meanwhile, the petitioner is directed to join the investigation and if he is sought to be arrested, he shall be released on interim bail to the satisfaction of
Investigating Officer/Arresting Officer, subject to the conditions as envisaged in Section 438 (2) of the Code of Criminal Procedure.â€
Learned counsel for the petitioner submits that pursuant to the order dated 18.08.2020 passed by this Court, the petitioner has joined the investigation.
Learned State counsel, on instructions from HC Rajesh Kumar, submits that the petitioner has joined the investigation and is not required for any
further investigation.
In view of the above, without commenting on the merits of the case, the present petition is allowed and the order dated 18.08.2020 passed by this
Court granting interim bail to the petitioner, is made absolute, subject to the conditions laid down in Section 438(2) of the Code of Criminal Procedure.